(1.) Rule. Rule made returnable forthwith.
(2.) By consent, heard fnally at admission stage.
(3.) All these writ petitions are being disposed of by common judgment as these petitions arise out of the same incident.
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
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